LAWS(KER)-2007-3-272

SURESH Vs. A R MADHU

Decided On March 19, 2007
SURESH Appellant
V/S
A.R.MADHU, ANOTHER Respondents

JUDGEMENT

(1.) THE matter has been settled. THE compounding petition has been filed, signed by both the parties and their respective counsel. THE same is allowed. Hence the case is compounded and the accused is acquitted. THE Crl. R.P is disposed of accordingly.